Section 22(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)Notwithstanding anything contained in Section 20 and 21 in the event of,-(a)a raiyat's temporary absence from the village, or(b)his sickness or physical incapacity, or(c)loss of plough cattle due to any cause beyond his control, or(d)the raiyat being a widow or minor,he may, after informing by registered post the village headman, mulraiyat or landlord, as the case may be, and the sub-divisional Officer, make over his holding temporarily on trust for cultivation to a raiyat of the Santal Parganas.
